49. Appearance of Registrar in legal proceedings.—
(1) The Registrar shall have the right to appear
and be heard—
(a) in any legal proceedings before the Appellate Board in which the relief sought includes
alteration or rectification of the register or in which any question relating to the practice of the
Semiconductor Integrated Circuit Layout-Design Registry is raised;
(b) in any appeal to the Board from an order of the Registrar on an application for registration of
a layout-design—
(i) which is not opposed, and the application is either refused by the Registrar or is accepted
by him subject to any amendments or modifications, or
(ii) which has been opposed and the Registrar considers that his appearance is necessary in
the public interest,
and the Registrar shall appear in any case if so directed by the Board.
(2) Unless the Appellate Board otherwise directs, the Registrar may, in lieu of appearing, submit a
statement in writing signed by him, giving such particulars as he thinks proper of the proceedings before
him relating to the matter in issue or of the grounds of any decision given by him affecting it, or of the
practice of the Semiconductor Integrated Circuits Layout-Design Registry in like cases, or of other
matters relevant to the issues and within his knowledge as Registrar, and such statement shall be evidence
in the proceeding.
